Section 21 in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
21. Constitution, Tenure, Powers, Quorum etc. of the Governing Body.
(1)The Governing Body of the University shall consist of at least 6 members, including the Chancellor, the Vice Chancellor, two nominees of the government (one from Finance Department and one from Animal Husbandry, Dairy Development and Fisheries Department) and the remaining members to be nominated by the sponsoring body who shall be eminent people of standing; in the fields of Fisheries:Provided that it shall be the duty of sponsoring body, to maintain the gender parity, in nominating women members not less the one half of the total members in the composition of the Governing body.(2)(a)Save as otherwise provided in this section, the term of nominated members shall be three years:Provided that each nominated member is eligible to hold the position for additional term not more than 6 years (2 terms).(b)An ex-officio member shall continue so long as he holds the officer by virtue of which he is such a member;(c)As nearly as one third of the nominated members, except the ex-officio member shall retire by rotation each year. In the first two instances, the Board may decide the procedure to identify the members who will retire;(d)A member may resign his office by informing in writing to the Chairperson, but he shall continue in office until his resignation has been accepted.(3)The Governing Body shall be the overarching supervisory and statutory authority of the University. All the movable and immovable property of the University shall vest in the Governing Body.(4)The Governing Body shall have the following powers, namely,-(a)to provide general superintendence and directions and to control functioning of the University by using all such powers as are provided by this Act;(b)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act;(c)to approve the budget and annual report of the University;(d)to lay down the extensive polices to be followed by the University;(e)to recommend to the Sponsoring body about the voluntary liquidation of the University; and(f)such other powers as may be prescribed by the Statutes.(g)to vest to the Board of Management or any other entity or official of the University such of its powers as it deems appropriate, along with the appropriate governance mechanism;(5)The Governing Body shall meet at least four times in a financial year with one meeting in each quarter.(6)A minimum of one-half of the members shall from a quorum for a meeting of the Governing Body.
